High Courts01 Mar 1995Dismissed
Jhavar Prakash Vs State of Rajasthan and Another
Rajasthan High Court · (1995) 2 WLC 485 : (1995) 1 WLN 315
COURT ARCHIVE
Rajasthan High Court judgments, 1995
517 judgments · page 20 of 26
High Courts01 Mar 1995
Babu Singh Vs State
Rajasthan High Court · (1995) CriLJ 2439
Penal Code, 1860 (IPC) — Section 107, 302, 304
High Courts01 Mar 1995Dismissed
Commissioner of Income Tax Vs Ayurved Sevashram Ltd.
Rajasthan High Court · (1995) 81 TAXMAN 491
Income Tax Act, 1961 — Section 154, 215, 216, 220, 220(2)
High Courts24 Feb 1995Dismissed
Vinod and Others Vs Distt. Judge and Others
Rajasthan High Court · (1995) 3 WLC 247 : (1995) 2 WLN 94
Constitution of India, 1950 — Article 226
High Courts23 Feb 1995
Commissioner of Income Tax Vs Instrumentation (P.) Ltd.
Rajasthan High Court · (1995) 82 TAXMAN 178
Income Tax Act, 1961 — Section 256(1)
High Courts23 Feb 1995Dismissed
Prakash Mohonot Vs Thar Aanchalik Gramin Bank
Rajasthan High Court · (1996) 1 WLC 151 : (1995) 1 WLN 279
Regional Rural Banks (Appointment and Promotion of Officers and Other Employees) Rules, 1988 — Rule 5Regional Rural Banks Act, 1976 — Section 29
High Courts23 Feb 1995Dismissed
Smt. Sudha and Another Vs Manmohan and Others
Rajasthan High Court · AIR 1996 Raj 59 : (1995) 1 RLW 498 : (1995) 3 WLC 195 : (1995) 1 WLN 281
Civil Procedure Code, 1908 (CPC) — Order 19 Rule 1, Order 19 Rule 2, 115
High Courts23 Feb 1995
Commissioner of Income Tax Vs Abdul Gani Gurdeji
Rajasthan High Court · (1995) 02 RAJ CK 0021
Income Tax Act, 1961 — Section 263
High Courts23 Feb 1995
Commissioner of Income Tax Vs Harmann and Breaun
Rajasthan High Court · (1995) 02 RAJ CK 0004
Income Tax Act, 1961 — Section 5
High Courts22 Feb 1995Dismissed
Narcotics Control Bureau Vs Harnath Singh and Others
Rajasthan High Court · (1995) CriLJ 2770 : (1995) 1 RLW 103 : (1995) 3 WLC 271 : (1995) 1 WLN 276
Criminal Procedure Code, 1973 (CrPC) — Section 223, 482Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 23, 25, 27A, 29
High Courts22 Feb 1995
Sawai Singh and Others Vs The State of Raj. and Others
Rajasthan High Court · (1995) 3 WLC 643 : (1995) 2 WLN 204
High Courts21 Feb 1995Dismissed
Surendra Narain Goswami Vs State of Rajasthan and Others
Rajasthan High Court · AIR 1995 Raj 233
Rajasthan Land Reforms and Resumption of Jagirs Act, 1952 — Section 19B, 40A
High Courts21 Feb 1995
Mohd. Hussain Abdul Hussain and Others Vs State of Rajasthan
Rajasthan High Court · (1995) 1 WLN 544
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 482Prevention of Food Adulteration Act, 1954 — Section 16, 17, 20A, 7
High Courts20 Feb 1995Allowed
Smt. Uchhabkanwar and Another Vs Legal Representatives of Ramswaroop and Others
Rajasthan High Court · AIR 1995 Raj 209 : (1995) 2 CivCC 362 : (1995) 1 RLW 106 : (1996) 1 WLC 339
Civil Procedure Code, 1908 (CPC) — Order 16 Rule 10, Order 16 Rule 12, 32
High Courts20 Feb 1995Dismissed
Rajasthan State Industrial Development and Investment Corporation Ltd. (RIICO) Vs State of Rajasthan and Others
Rajasthan High Court · AIR 1995 Raj 219 : (1996) 2 RLW 698 : (1995) 3 WLC 52 : (1995) 1 WLN 247
Constitution of India, 1950 — Article 254Rajasthan Sales Tax Act, 1954 — Section 11AAAAState Financial Corporations Act, 1951 — Section 29(1), 29(4), 46(B)
High Courts17 Feb 1995Allowed
Tikko Bai Vs Divisional Commissioner, Bikaner and Others
Rajasthan High Court · AIR 1996 Raj 19 : (1995) 3 WLC 525 : (1995) 1 WLN 642
Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 19
High Courts17 Feb 1995Allowed
Bansiya and Another Vs State of Rajasthan
Rajasthan High Court · (1996) CriLJ 1393 : (1995) 1 RLW 127 : (1995) 3 WLC 553 : (1995) 1 WLN 215
Criminal Procedure Code, 1973 (CrPC) — Section 171, 174, 313Evidence Act, 1872 — Section 113A, 32, 32(1)Penal Code, 1860 (IPC) — Section 113, 306, 498A
High Courts16 Feb 1995Allowed
Dhanna Ram and Others Vs State of Rajasthan
Rajasthan High Court · (1995) 1 RLW 119 : (1995) 2 WLC 527 : (1995) 1 WLN 211
Penal Code, 1860 (IPC) — Section 107, 306, 498, 498A
High Courts16 Feb 1995
Sawai Singh Vs State of Rajasthan and Others
Rajasthan High Court · (1996) CriLJ 2645 : (1995) 1 RLW 109 : (1995) 2 WLC 262
Arms Act, 1959 — Section 25, 27, 7Evidence Act, 1872 — Section 27Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 11, 11(1), 12, 15, 18